Section 17(5) in The ANCIENT MONUMENTS PRESERVATION ACT, 1977(1920 A.D.)
(5)A person who complains that the power of search mentioned in sub-section (4) has been vexatiously or improperly exercised may address his complaintto 3[the Government] and 3[the Government] shall pass such order and may awardsuch compensation, if any, as appears to it to be just.PROTECTION OF SCULPTURES, CARVINGS, IMAGES, BASRELIEFS,INSCRIPTIONS OR LIKE OBJECTS
